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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Indian Medical Council, Rules, 1957

(1)Each nomination paper shall be subscribed by two electors as proposer and seconder:Provided that no elector shall subscribe more nominations than one;Provided further that if more than one nomination paper be subscribed by the same elector, the nomination paper first received by the Returning Officer shall, if otherwise in order, be held to be valid and if more than one nomination paper signed by the same elector be received simultaneously by the Returning Officer, all such nomination papers shall be held to be invalid.